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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(e) in Coking Coal Mines (Nationalisation) Act, 1972

(e)all sums due to the State Government [including royalty, rent or dead rent.] [Substituted for the word "as royalty, rent or dead rent, as the case may be" by Act 41 of 1973, section 5]